Section 12 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
12. Liability to pay compensation.
(1)Subject to the other provisions of this Act. the Government shall be liable to pay to every landowner whose estate is acquired under section 7, such compensation as shall be determined in accordance with the principles laid down in the Schedule.(2)Compensation payable under this section shall Ire due as from the date of vesting and shall carry simple interest at the rate of two and half per cent per annum from that date up to the date of payment:Provided that no interest shall be payable on any amount of compensation which remains unpaid for any default of the landowner, his agent or his representative in interest.
